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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(2)The First Ordinances of University shall be made by the Vice-Chancellor which, after being approved by the Board of Management, shall be submitted to the Government for its approval.